Section 6(2) in U.P Consolidation of Holdings Act, 1953
(2)[ Where a] [[Substituted by U.P. Act No. 38 of 1958. Prior to substitution, it stood as under :-'(2) Where a declaration has been cancelled in respect of any area under sub-section (1), such area shall with effect from the date of cancellation cease to be under consolidation operations'.]] [notification] [Substituted, by U.P. Act No. 8 of 1963.] has been cancelled in respect of any unit under sub-section (1), such area shall, subject to the final orders relating to the correction of land records, if any, passed on or before the date of such cancellation, cease to be under consolidation operations with effect from the date of the cancellation.
